REGENT COMPUTRONICS PVT. LTD.

Dhandhuka Taluka Kelvani Mandal Appellant

V/S

Bharatbhai Dhanubhai Bhatt Respondents

Referred Judgements :-

NANDAN BIOMATRIX LIMITED V. D 1 OILS LIMITED [REFERRED TO]
G L SUBRAMANIAM VS. COLLECTOR OF CUSTOMS COCHIN [REFERRED TO]
S N MUKHERJEE VS. UNION OF INDIA [REFERRED TO]
CHAIRMAN CUM M D T N C S CORPN LTD VS. K MEERABAI [REFERRED TO]
STATE OF U P VS. SAROJ KUMAR SINHA [REFERRED TO]
G VALLIKUMARI VS. ANDHRA EDUCATION SOCIETY [REFERRED TO]
ANIL GILURKER VS. BILASPUR RAIPUR KSHETRIA GRAMIN BANK [REFERRED TO]
MANGAL SINGH F POON VS. STATE OF GUJARAT [REFERRED TO]
ANANT R. KULKARNI VS. Y.P. EDUCATION SOCIETY [REFERRED TO]
RAMESH CHANDRA VS. UNIVERSITY OF DELHI AND ORS. [REFERRED TO]

JUDGEMENT

(1.) By this writapplication under Article 226 of the Constitution of India, the petitioner, a Trust running a college calls in question the legality and validity of the order dated 24th April, 2002 passed by the Gujarat Affiliated Colleges Services Tribunal in Appeal No.4/1998 by which the Tribunal allowed the Appeal filed by the respondent No.1 herein thereby quashing the order dated 18th September, 1998 passed by the petitioner dismissing the respondent No.1 from service on the grounds of misconduct.

(2.) The facts of this case may be summarized as under:

(3.) The respondent No.1 herein was working as a Lecturer in the subjects of Commerce/Accountancy in the College run and managed by the petitioner since 15th June, 1982.

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DHANDHUKA TALUKA KELVANI MANDAL Vs. BHARATBHAI DHANUBHAI BHATT

Referred Judgements :-

JUDGEMENT

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